Manmeet Kaur And Another vs State Of Punjab And Others
2023 Latest Caselaw 9102 P&H

                          111

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                     CHANDIGARH

                                                                              CRWP-6337-2023 (O&M)
                                                                                      CRM-W-920-2023
                                                                            Date of Decision: 27.06.2023

                          MANMEET KAUR AND ANOTHER                                    ...Petitioners

                                                                Versus

                          STATE OF PUNJAB AND OTHERS                                  ...Respondents

                          CORAM: HON'BLE MR. JUSTICE HARSH BUNGER

                          Present :       Mr. Rajesh Bhateja, Advocate
                                          for the petitioners.

                          HARSH BUNGER, J. (ORAL)

CRM-W-920-2023

Criminal Misc. Application is allowed, as prayed for.

CRWP-6337-2023

1. Prayer in the instant petition, filed under Article 226 of the

Constitution of India, is for issuance of directions to respondents Nos.2 and

3, to provide protection of life and liberty to the petitioners, who have

married against wishes of private respondent Nos. 4 to 7.

2. Learned counsel for the petitioners submits that petitioner No.1

- Manmeet Kaur, aged about 18 years and petitioner No.2 - Amarjit Singh,

aged above 27 years, have got married on 21.06.2023, against wishes of the

family members / relatives / friends of petitioner No.1 (Manmeet Kaur),

arrayed as respondent Nos. 4 to 7. It has been further submitted that private

respondents are threatening and trying to interfere in the marital life of the

petitioners. Hence, they are seeking protection in that regard and have

approached this Court by way of filing the instant petition.

3. Notice of motion to respondent Nos. 1 to 3-State only.

GURPREET KAUR
2023.06.27 18:39
I attest to the accuracy and
authenticity of this order/judgment
                           CRWP-6337-2023 (O&M)                                                       -2-

4. On the asking of the Court, Mr. Gurlal Singh Dhillon, Assistant

Advocate General, Punjab, who is present in the Court, accepts notice on

behalf of respondent Nos. 1 to 3-State.

5. In view of the above, present petition is disposed of with a

direction to respondent No. 2 - Senior Superintendent of Police, Pathankot,

to look into the representation dated 21.06.2023 (Annexure P-5), qua threat

perception, if any, and take necessary steps, if any required, in accordance

with law, to ensure that life and liberty of the petitioners is not jeopardized at

the hands of private respondents. However, this direction shall not be

construed to validate the marriage, said to have taken place between

petitioner Nos. 1 and 2. This order shall also not be taken to protect the

petitioners from legal action for violation of law, if any, committed by them

and will have no effect on any civil or criminal action, which could be

initiated in the matter in accordance with law.

                          June 27, 2023                                         (HARSH BUNGER)
                          gurpreet                                                  JUDGE

                          Whether speaking/reasoned:              Yes/No
                          Whether reportable:                     Yes/No




GURPREET KAUR
2023.06.27 18:39
I attest to the accuracy and
authenticity of this order/judgment